Delhi High Court - Orders
Gasl Ireland Leasing A1 Limited vs Spicejet Limited on 27 May, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~24 & 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 19/2024
GASL IRELAND LEASING A1 LIMITED ..... Decree Holder
Through: Mr. Jayant Mehta, Sr. Adv., Mr.
Chiranjivi Sharma, Mr. Dhruv
Khanna, Mr. Pranaya Goyal and Ms.
Netra Kothari, Advs.
versus
SPICEJET LIMITED ..... Judgement Debtor
Through: Mr. Sandeep Sethi, Sr. Adv., Mr. KR
Sasiprabhu, Mr. Kartikeya Asthama,
Mr. Manan Shishodia and Moh. Ilyes,
Advs.
25
+ EX.P. 20/2024 & EX.APPL.(OS) 448/2024
GASL IRELAND LEASING A 1 LIMITED ..... Decree Holder
Through: Mr. Jayant Mehta, Sr. Adv., Mr.
Chiranjivi Sharma, Mr. Dhruv
Khanna, Mr. Pranaya Goyal and Ms.
Netra Kothari, Advs.
versus
SPICEJET LIMITED ..... Judgement Debtor
Through: Mr. Sandeep Sethi, Sr. Adv., Mr. KR
Sasiprabhu, Mr. Kartikeya Asthama,
Mr. Manan Shishodia and Moh. Ilyes,
Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 27.05.2024 The matter has been called out four times. In each, call one of the learned senior counsel was not available. Re-notify on 03.07.2024.
JASMEET SINGH, J MAY 27, 2024/NG This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/05/2024 at 20:50:26